Sheikh Nawab vs State Of M.P.
2022 Latest Caselaw 5577 MP

 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                              Second Appeal No.29/2021
                             (Sheikh Nawab Vs. State of M. P.)
                                           -1-

Indore, dated 18/04/2022
            Mr. D. D. Vyas, learned Senior Counsel with Mr. Ajay Vyas,
learned counsel for the appellant.
            Ms. Varsha Singh Thakur, learned Deputy Government
Advocate for the respondents / State.

Heard on the question of admission. The second appeal is admitted for final hearing on the following Substantial Questions of Law:-

"(1) Whether, in the facts and circumstances of the case the lower appellate Court was justified in confirming the judgment and decree passed by the trial Court? (2) Whether, the Courts below were justified in dismissing the suit on the ground of limitation?"

Registry is directed to list the matter for final hearing in due course along with Second Appeal No.57/2021.

(ANIL VERMA) JUDGE Tej Digitally signed by TEJPRAKASH VYAS Date: 2022.04.18 17:38:41 +05'30'